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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(2) in Gujarat Sales Tax Act, 1969

(2)If, save as provided in sub-section (3), any servant of the Government discloses any of the particulars referred to in sub-section (1), he shall, on conviction, be punished with imprisonment which may extend to six months or with fine or with both.